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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1)(b) in The Prevention Of Cruelty To Animals Act, 1960

(b)the Animal Husbandry Commissioner to the Government of India, ex officio;
(ba)two persons to represent respectively the Ministers of the Central Government dealing with home affairs and education, to be appointed by the Central Government;
(bb)one person to represent the Indian Board for Wild Life, to be appointed by the Central Government;
(bc)three persons who, in the opinion of the Central Government, are or have been actively engaged in animal welfare work and are well-known humanitarians, to be nominated by the Central Government;